Section 149 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
149. Assistance to superior holders.
- The provisions of law relating to the assistance to be given to superior holders and owners of water-courses for the recovery of their dues from their tenants and occupants under them, or from persons authorised to use their water-courses, shall be applicable to all superior holders, whether of alienated or unalienated Land, and to all owners of water-courses in respect of the recovery of the said cesses from their tenants, occupants or persons authorised to use their water-courses, and shall be applicable also to occupants of land under the [Bombay Land Revenue Code] [See now Maharashtra Land Revenue Code, 1966 (Maharashtra 41 of 1966).] 1879, for the recovery of the said cesses from their tenants or joint occupants.
